Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(7)(i) in Kerala General Sales Tax Rules, 1963

(i)Where on re-sale, the property is sold on a higher price than at the first sale, the difference shall be the property of the owner of goods.